Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 31 in Gauhati University Loans and Advances Rules, 1959 31. Any contravention of these Rules will render the officer or teacher liable to refund in a single instalment the entire amount advanced with interest accrued thereon.
